Section 31(1) in The State Bank Of India (Subsidiary Banks) Act, 1959
(1)The State Bank may, [in consultation with the Reserve Bank and with the approval of the Central Government] [Substituted by Act 17 of 2011.], for any sufficient reason, remove from office a director nominated under clause (c) of sub-section (1) of section 25 and not being an officer of the State Bank.
